PATEL JYOTSNABEN BHIKHABHAI Vs. TECH EXAMINATION BOARD

JUDGEMENT

(1.) THE petitioner has preferred the petition for challenging the decision dated 21. 10. 1993, whereby on account of the unfair means applied by the petitioner, the penalty was imposed upon the petitioner of not to appear in the examination since May, 1994 and the result was cancelled.

(2.) HEAR Ms. Lopa Bhatt, learned Counsel for Mr. A. D. Desai for the petitioner and Ms. Trusha Patel, learned AGP for the State Authorities.

(3.) UPON hearing the learned Counsel for both the sides, it appears that when the matter was entertained for the first time, notice was issued and no stay order was granted and thereafter also, when the petition came to be admitted, no stay order was granted. As a result thereof, by afflux of time, the period of punishment has expired in May, 1994 and the result was cancelled long back.